Section 53(4) in Rajasthan State Highways Act, 2014
(4)During the operation of an order made under subsection (1), it shall be competent for the State Government to issue, from time to time, such directions to the Authority as are necessary to enable the authorised person to exercise the powers and discharge the functions of the Authority under this Act in relation to the highway or part thereof, the operation of which has been entrusted to him and in particular, to transfer any sum of money from the Fund of the Authority to the authorised person for the operation of the highway or part thereof and every such direction shall be complied with by the Authority.
